The Concept of Voyeurism in Indian Criminal Justice: A Concomitant of Social Justice1 Criminal law is founded on the doctrine “nullum crimen sine lege” which means “nothing is a crime unless a specific law define it as such. Prior to 2013, the law on sexual harassment was not so wide and clear. But after the passing of the Criminal Law Amendment Act, 2013, Section 354C specifically dealt with the term Voyeurism and was added, thus expanding the meaning of the Sexual Harassment.2 Voyeurism has surfaced in recent times with the advent of the internet and social media sites. For the first time, the 153- year-old Indian Penal Code (IPC) now recognizes stalking, sexual harassment and voyeurism (watching a woman engaging in a private act, where she would have expected not be observed) as crimes .Section 354C of the Criminal Law Amendment Act, 2013 states that Sexual Voyeurism is one of the ....